JASPAL KAUR AND ANOTHER Vs. MANRAJ SINGH KANG

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of complaint dated 30.9.2008 (Annexure P2) under Sections 465, 466, 467, 468, 477-A,167,120-B of the Indian Penal Code,1860 ('IPC' for short) and summoning order dated 25.2.2009 (Annexure P4) passed by the Judicial Magistrate First Class along with all subsequent proceedings arising therefrom.

(2.) The facts of the present case to some extend are not in much dispute.

(3.) Admittedly, Gurbachan Singh was owner of the property in dispute. Petitioner No.1 -Jaspal Kaur is the daughter-in-law of Gurbachan Singh. Gurbachan Singh died on 08.05.1990. Ajit Singh,husband of petitioner No.1, died on 19.2.1991. Petitioners became owner of the house in dispute. The case of the petitioners is that petitioner No.1 had become the absolute owner of the property in question, whereas, the case of the complainant is that petitioner No.1 had only 1/12th share in the property but she had sold the entire property.